LAWS(MPH)-2026-2-27

VIKRAM CHOUBEY Vs. STATE OF MADHYA PRADESH

Decided On February 09, 2026
Vikram Choubey Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 4/8/2025 in connection with Crime No.568/2025 registered at Police Station Madhavnagar, District Katni, for offence under Ss. 296, 115(2), 109(1), 103(1) and 3(5) of the BNS.